G RAMANAMMA Vs. P CHIRANJEEVI RAO

JUDGEMENT

(1.) This appeal is by the plaintiff against the dismissal of her suit, for specific performance of agreement of sale dated 09.09.1989, being O.S. No. 35 of 1995 by judgment and decree dated 28.09.2000.

(2.) Since it is a plaintiff's appeal the parties herein are referred to as they are arrayed in the suit. The material facts are as follows:

(3.) Under Ex.A1 dated 09.08.1989 the defendant agreed to sell the schedule property, which is approximately 100 gadis, [1 Gadi = 8 sq. yards and thereby the approximate area covered under Ex.A1 agreement is about 800 sq. yards] to the plaintiff at Rs. 1,500/- per gadi. The English translation of the original agreement in Telugu, which is certified by both the learned Counsel, as correct, is considered during the hearing of this appeal. The essential ingredients of the agreement are as follows.